LAWS(UTN)-2011-7-136

SMT. SHALOO W/O VIKASH KUMAR D/O SHRI MONEE KASHYAP AND VIKASH KUMAR S/O SHRI JAYA LAL Vs. STATE OF UTTARAKHAND, THROUGH SENIOR SUPERINTENDENT OF POLICE HARDWAR AND ORS.

Decided On July 04, 2011

Smt. Shaloo W/O Vikash Kumar D/O Shri Monee Kashyap And Vikash Kumar S/O Shri Jaya Lal Appellant

V/S

State Of Uttarakhand, Through Senior Superintendent Of Police Hardwar And Ors. Respondents

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought writ in the nature of mandamus directing the Respondent Nos. 1 and 2, to provide the protection of life and liberty to the Petitioners.

(3.) ADMIT the petition.

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